Subash Chandra Sethi And Others vs State Of Odisha And Another
2022 Latest Caselaw 1513 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CRLMC No.1517 of 2021


            Subash Chandra Sethi and others    ....           Petitioners
                                      Mr. Nityabrata Behuria, Advocate

                                      Versus
            State of Odisha and another            ....           Opp. Parties

                                                   Mr. P.K.Mohanty, ASC
                                                           (for O.P.No.1)
                                          Mr. Bijayananda Dash, Advocate
                                                           (for O.P.No.2)

                 CORAM:
                    JUSTICE SAVITRI RATHO
                               ORDER

Order No. 23.02.2022

01. This matter is taken up through hybrid mode.

This is an application under Section 482 Cr.P.C. filed for quashing the criminal proceeding arising out of I.C.C. No.598 of 2012 pending before the learned S.D.J.M. (Sadar), Cuttack.

Issue notice.

Notice on behalf of State of Orissa is accepted by Mr. P.K.Mohanty, learned Addl. Standing Counsel.

Mr. Behuria, learned counsel for the petitioners states that copy of the brief has already been served on learned counsel for opp. party No.2 who has appeared waiving notice in this case. He further submits that trial in this case has not started as yet and in the meanwhile the parties have settled the matter amongst themselves.

He further submits that the marriage of petitioner No.2- Nandita Sethi and opp. party No.2-Sadananda Behera has ended in mutual divorce by judgment dated 20.01.2022.

// 2 //

List this matter on 17.03.2022 for final disposal. In the meanwhile, learned counsel for the petitioners is directed to remove the defects as pointed out by the S.R.

...........................

(Savitri Ratho) Judge

Bichi